ARAVIND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.37031/2016 is filed seeking to quash the following Tender Notifications;

(2.) Writ Petition No.37467/2016 is filed seeking to quash the Tender Notification bearing No.SEE/EE/Tr/ W&M/DVG/F-Tender File/16-17/Cys-06, dtd. 26/5/2016.

(3.) A perusal of the said Tender Notifications demonstrates that all the Tender Notifications are for a period of one year.